Section 49A in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
49A. [ Penalty for obstructing the trustee or authorized officer from taking possession. [This section was inserted by section 8 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).]
- If any person obstructs any trustee of a public trust or the authorized officer from taking possession of the land under sub-section (4) or sub-section (5) of section 14-A or under section 15-A, he shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.]
